RAM NIWAS Vs. POORAN

JUDGEMENT

(1.) Heard the learned counsel for the appellant as well as the learned counsel representing the contesting respondents .

(2.) Perused the record.

(3.) The election peition challenging the election of Pooran who had been declared as Sarpanch of Gram Panchayat Sirsod was allowed by the Sub-Divisional Officer/Vihit Adhikari, Panchayat, with the direction requiring re-count of the polled votes. The aforesaid order was challenged by Pooran by means of a writ petition, which has given rise to the present Letters Patent Appeal.